P.Maheshwarimahalaxmi vs K.Sridharraju
2021 Latest Caselaw 2370 Tel

Item No.19
      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                  AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY
             I.A.No.1 of 2021 In/And F.C.A.No.54 of 2018

COMMON JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)

1.     Learned counsel for the appellant/wife states that during the

pendency of the present appeal, parties have arrived at an out of court

settlement in terms of a Memorandum of Understanding dated

26.02.2021 executed by them.        He states that out of a sum of

Rs.30,00,000/- that the respondent/husband has agreed to pay to the

appellant/wife, a sum of Rs.27,50,000/- towards full and final

settlement, that has already been received. It has been agreed that the

balance amount shall be paid by the respondent/husband to the

appellant/wife, after the criminal appeal filed by the

respondent/husband is closed. Learned counsel states that in view of

the aforesaid developments, his client does not wish to press the

present appeal, which may be disposed of.

2. The Settlement Agreement is taken on record. The prayer made

in I.A.No.1 of 2021 is allowed and the application is disposed of. The

appeal is also disposed of along with the pending applications, if any,

in terms of the settlement arrived at between the parties as recorded in

I.A.No.1 of 2021.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J 13.08.2021 JSU/PLN